SIMRAN SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Petition under Sec. 438 of the Code of Criminal Procedure has been filed for grant of pre-arrest bail to the petitioner in FIR No.0194 dtd. 30/12/2022, under Sec. 304 of the Indian Penal Code, 1860 (for short, 'the IPC') and Ss. 27 and 29 of the Narcotic Drugs and Psychotropic Substances, Act, 1985 (for short 'the Act'), registered at Police Station Dugri, Ludhiana.

(2.) Aforesaid FIR was registered on the basis of statement made by one Harjit Singh with the allegations that during intervening night of 29-30/12/2022, his son attended a phone call and went away, but did not return back. Later on, complainant came to know that one co-accused Preet has given excessive dose of drugs to his son resulting into his death. Thereafter, he got recorded supplementary statement that petitioner and other co-accused were in the business of selling drugs and they had put his son on drugs.

(3.) This Court, on 4/8/2023, granted interim bail to petitioner and relevant part of the same is recapitulated as under:-